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[Cites 0, Cited by 0] [Section 255(4)] [Section 255] [Entire Act]

State of Jharkhand - Subsection

Section 255(4)(b) in Civil Court Rules of the High Court of Judicature at Patna

(b)This procedure shall also be adopted where the person producing the document states in writing at the time of production that the document is of value to him and that he will take it back personally.